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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(1)(b) in West Bengal Ground Water Resources (Management, Control and Regulation) Act, 2005

(b)any well from which such extraction or use is made without the help of any mechanical or electrical devices, for extracting or using ground water before the date of coming into force of the Act for irrigation or domestic purposes, such user may continue to use such tube-well or hand-pump or well, as the case may be, without obtaining a certificate of registration from the concerned authority as provided in this section: